Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(h) in The Merchant Shipping (Management for the Safe Operation of Ships) Rules, 2000 (h)"Company" means the owner of the ship or any other organisation or person, or the bareboat charterer, responsible for the operation of the ship;
